Murugayee vs Jayalakshmi
2022 Latest Caselaw 4140 Mad

                                                                                TOS.No.21 of 2014


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 03.03.2022

                                                         CORAM:

                           THE HON'BLE MRS.JUSTICE V.BHAVANI SUBBAROYAN

                                                     TOS.No.21 of 2014

                     Murugayee                                                       ...Plaintiff

                                                            Vs.


                     Jayalakshmi                                                  ...Defendant

                     Prayer: Petition filed under Sections 232 and 276 of the Indian
                     Succession Act XXXIX of 1925 for the grant of Letters of
                     Administration. Against this petition a Caveat was filed on the 3 rd day of
                     December 2013 by the Caveator above named. The supporting affidavit
                     was filed on 13th day of December 2013. As per order of Court dated
                     30.01.2014 in O.P.No.710 of 2010 the Original Petition is directed to be
                     converted into Testamentary Original Suit.
                                     For Plaintiff          : No appearance

                                                      JUDGMENT

The Original Petition has been filed for grant of Letters of

Administration with the Will annexed which has been converted as a

Testamentary Original Suit.

https://www.mhc.tn.gov.in/judis

TOS.No.21 of 2014

V.BHAVANI SUBBAROYAN, J.

pam

2.When the matter was taken up for hearing on 23.02.2022, there

was no representation on both sides and the matter directed to be listed

on 01.03.2022.

3.When the matter was taken up for hearing on 01.03.2022, there

was no representation on both sides and the matter directed to be listed

under the caption “for dismissal” on 03.03.2022.

4.When the matter is taken up for hearing on 03.03.2022 (today),

there is no representation on both sides.

5.In view of the above, this suit is dismissed for non-prosecution.

There shall be no order as to costs.

03.03.2022 pam Index : yes/no Internet : yes/no Speaking Order/Non-Speaking Order

TOS.No.21 of 2014

https://www.mhc.tn.gov.in/judis